(1.) Rule. Rule is made returnable forthwith. With the consent of the parties heard finally.
(2.) Petitioner is challenging judgment and order dtd. 20/5/2024 passed by the respondent no.2/Scrutiny Committee, confiscating and invalidating tribe certificate of scheduled tribe, Koli Mahadev. The Scrutiny Committee discarded old fasli entries of Yashwanta Daji and Shamrao Yashwant Koli alleging manipulation. It is held that pre-indepedence record was not produced. The contrary entries of the relatives of the petitioner were considered for invalidating the claim. The place of residence of the petitioner and his forefathers is found to be incompatible with the tribe claim. The affinity test is held to be against the petitioner. Lastly, validity certificate of Venkat Shamrao Koli, real uncle of the petitioner is held to be unreliable.
(3.) Learned Counsel for the petitioner Mr. A.B. Kale submits that after order of remand passed by High Court in Writ Petition No.1164/2023, petitioner submitted application on 14/3/2023 before the Committee producing old documents so as to have vigilance inquiry. Only two documents were referred to the vigilance cell for inquiry and remaining documents having probative value were excluded without any reason. He would submit that there is fasli record supporting the petitioner which has been discarded without sound reasons.